Section 29(9) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(9)On receipt of an appeal under sub-section (8) the Collector may call for the records of any proceeding under sub-section (6) and may make such inquiry or cause such inquiry to be made and may pass such orders thereon as he deems fit:Provided that no order prejudicial to any person shall be passed without giving him a reasonable opportunity of being heard.
